BAPANNA VENKATA SUBBARAYADU Vs. BAPPANNA RATNAMMA

JUDGEMENT

(1.) Art. 125 of the second Schedule of the Limitation Act exactly applies to the facts in the present case.

(2.) The language of the article is sufficiently wide to cover the case of an adopted son suing for a declaration in respect of an alienation by the widow who adopted him made before the adoption. As was held in Sreeramulu v Kristamma 26 M. 143, the adopted son in such a case is only entitled to possession after the death or marriage of the widow. The suit is, therefore, clearly barred by limitation.

(3.) The appeal is dismissed with costs.